SANTHOSH SADASIVAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioner who is the accused in CR.No.4/07 of Excise Range, Nedumangad for offences punishable under sections 8(1) and 8(2) of the Abkari Act for allegedly having been found in possession of five litres of illicit arrack on 15.1.2007, seeks his enlargement on bail.

(2.) The learned Public Prosecutor opposed the application.

(3.) I am not satisfied that both the grounds enumerated under Clause (b)(ii) of Sec.41 A of the Abkari Act are present in this case so as to justify the release of the petitioner on bail. This application is accordingly dismissed.